Section 11(1) in National Law University Delhi Act, 2007
(1)The Governing Council shall be the supreme authority of the University Authorities of University and shall consist of the following persons, namely:-(a)the Chancellor ;(b)the Vice-Chancellor ;(c)two persons from amongst the sitting Judges of the High Court of Delhi, nominated by the Chancellor.(d)one person from amongst the former Judges of the High Court of Delhi, nominated by the Chancellor ;(e)the Chairman, Bar Council of India or his nominee from amongst the members of the Bar Council of India;(f)the Chairman, Bar Council of Delhi, or his nominee from amongst the members of the Bar Council of Delhi ;(g)two pre-eminent persons in the disciplines of social sciences and Humanities, nominated by the Chancellor ;(h)two pre-eminent persons in the legal and educational fields, nominated by the Chancellor ;(i)the Chief Secretary, Government of National Capital Territory of Delhi;(j)the Principal Secretary, Finance, Government of National Capital Territory of Delhi;(k)the Secretary, Higher Education, Government of National Capital Territory of Delhi; and(l)the Principal Secretary, Law, Justice and Legislative Affairs, Government of National Capital Territory of Delhi.
